DESH RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Allowed and disposed of.

(2.) Notice. Mr. Adarsh Sharma, learned Additional Advocate General accepts notice on behalf of the respondents.

(3.) Learned Counsel for the petitioner submits that the limited grievance of the petitioner is that despite his having been ordered to be transferred vide Office Order dated 02.01.2020 (Annexure P-1) from IPH Division Pooh, Sub Division Pooh, Section Namgia to IPH Division Nalagarh against vacancy, he is not being relieved from his present place of posting on the ground that till his reliever joins in his place, he cannot be relieved. Learned Counsel for the petitioner argues that this act of the respondent-State is arbitrary as when the petitioner has already completed his normal tenure in tribal area, then his relieving cannot be delayed on the pretext of non-joining of his reliever because that is not in the hands of the petitioner.